HCMONTHLY CASE LAW ARCHIVE
Read 119 LawLens analyses of Patna High Court judgments published in June 2026, covering key rulings, legal principles and case law.
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The appellant, owner of a hardware shop, was implicated following the disclosure of other accused persons arrested in a separate case (Palasi P.S. Case No. 57/2012).
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The informant (PW-1) alleged that on 24.04.2019, the appellant forcibly abducted her minor sister (PW-4) at gunpoint and raped her in a nearby room.
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The Petitioner (husband) was convicted under Section 498-A of the IPC by the trial court in 2016, a decision later affirmed by the Additional Sessions Judge-II, Nalanda, in 2025
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The Appellants (East Central Railway) challenged an arbitral award dated 14.12.2021
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The Petitioner, an empanelled agency, participated in an Expression of Interest (EOI) issued by the Bihar Renewable Energy Development Agency (BREDA) for the installation of Grid Connected Rooftop Solar Power Plants
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The petitioner applied for the post of Constable (Band) in the Railway Protection Force under Employment Notice No. 01 of 2016.
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The petitioner was adjusted into government service as a Research Assistant (Class III) with a Grade Pay of Rs. 4,200/- following the state takeover of the Bihar Research Society on 02.03.2009
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The petitioner applied for the post of Group-A Officers (Scale-II) Marketing Officer in the Common Recruitment Process for RRBs (CRP RRBs VII) conducted by the Institute of Banking Personnel Selection (IBPS)
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The appellant/husband married the deceased, Radha Devi, in 2015. It was alleged that after marriage, the appellant subjected the deceased to continuous cruelty and harassment regarding dowry demands.
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The petitioner, a construction company, was awarded a project following a tender process.
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The petitioner was awarded a work order on 19.05.2023 for a renovation scheme.
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The prosecution alleged that on July 22, 2014, the appellant and other co-accused intercepted the informant (PW-8) and his son, Anupam Anand. Under instructions from a co-accused, the appellant allegedly shot the son...
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The Appellant, a tuition teacher, was accused of committing rape on his 8-year-old student on September 29, 2018
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The petitioner, Banti Kumari, was appointed as an Anganbari Sevika for Centre No. 06, Ward No. 1, Gram Panchayat Raj Maghra, Nalanda, following an Aam Sabha meeting on 21.01.2013 and an appointment letter dated 27.02....
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The Appellant (wife) filed an FIR (SC/ST P.S. Case No. 09/2024) against Respondent No. 2 (husband) under Section 498A/34 of the IPC, Section 3(1)(r)(s) of the SC/ST Act, and Sections 3 and 4 of the Dowry Prohibition (...
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The Petitioner, a Child in Conflict with Law (CICL), was accused in Munger Muffasil P.S. Case No. 214 of 2024 under Sections 376, 341, 323, 504/34 of the IPC and Sections 4 6 of the POCSO Act
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The petitioners, who are the nanad (sister-in-law) and nandoi (husband of sister-in-law) of the informant (Opposite Party No. 2), sought quashing of a cognizance order dated 14.09.2020 involving Sections 341, 323, 379...
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The Opposite Party No. 2 (informant) filed an FIR alleging that following her marriage to Ravikant Modi on 28.11.2012, her matrimonial family, including the Petitioner, demanded a dowry of Rs. 2 lakhs and subsequently...
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The petitioners (father-in-law, mother-in-law, and brother-in-law of the informant) sought quashing of a cognizance order dated 08.05.2019
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The petitioner, an employee of the Railway Protection Force (RPF), originally filed this writ petition to quash a charge memo dated 12.03.2020, challenging the jurisdiction of the Senior Divisional Security Commission...
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The Appellants challenged a Single Judge judgment dated 13.03.2026, which dismissed their writ petition.
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The petitioners filed a Public Interest Litigation (PIL) alleging that the State respondents were violating environmental laws by filling a centuries-old village pond with soil to construct a ‘Panchayat Sarkar Bhawan’...
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The petitioner was appointed to the Road Construction Department, and his appointment was subsequently cancelled by an order dated 23.10.1998.
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The petitioner, a Junior Account Clerk in the Electricity Supply Sub-Division, Gogari, was accused of defalcating ₹2,33,512/- based on an inquiry report regarding revenue collection through the "V-wallet" system.
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The petitioners (father-in-law, mother-in-law, brother-in-law, and sister-in-law) challenged an order dated 16.08.2022 passed by the Chief Judicial Magistrate, Danapur, taking cognizance of offences under Sections 498...
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The petitioner, a candidate in the 2022 Municipal General Election, was accused of affixing election campaign materials (posters/banners) on a temple wall and an electricity pole.
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On June 3, 2018, the police raided the petitioner’s house in Munger based on a tip regarding an illegal lottery business.
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The petitioner, a Medical Officer, was nominated as the Drawing and Dispersing Officer (DDO) at the Primary Health Centre (PHC), Sadar Block, Gopalganj, in April 2021
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The petitioner filed a writ application concerning the massive pendency of traffic challans and e-challans in the State of Bihar.
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The petitioner claimed title to 175 square meters of land in Mauza-Barun, Aurangabad. The land was recorded as ‘gairmajarua malik’ in the Khatiyan, but the petitioner asserted it was settled in favor of his ancestor,...
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The petitioner, a Child in Conflict with Law (CICL) aged approximately 17 years, was implicated in Hajipur Sadar P.S. Case No. 838 of 2024 involving the NDPS Act (300g smack) and the Arms Act (possession of a katta).
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The petitioner, a Child in Conflict with Law (CICL), was accused of rape and assault of a six-year-old girl under Section 64 of the B.N.S., 2023, and Sections 4 and 6 of the POCSO Act
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The petitioner, a Child in Conflict with Law (CICL) aged approximately 14 years and 4 months, was implicated in Dhanarua P.S. Case No. 706 of 2024 involving charges of murder and firearms possession under Sections 103...
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The petitioner (X1), a Child in Conflict with Law (CICL) aged approximately 16 years, was accused of rape, blackmail, and extortion under Sections 376, 506, 379/34 of the IPC and Sections 4/6 of the POCSO Act.
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The informant lodged a complaint (Desari P.S. Case No. 171 of 2024) after her 8-year-old son went missing
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The complainant (Opposite Party No. 2) filed Complaint Case No. 336 of 2016 alleging that following the death of her husband, her in-laws tortured her and ousted her from the matrimonial home
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The petitioner, a 15-year-old minor (Child in Conflict with Law/CICL), was accused in Sahayak Khazanchi P.S. Case No. 163/2025 involving allegations of kidnapping and gang rape under the Bharatiya Nyaya Sanhita (BNS)...
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The appellant challenged an order dated 12.03.2024 passed by the Special Judge, SC/ST Court, Nalanda, which took cognizance of offences under Sections 341, 323, 504, 506/34 of the IPC and Sections 3(1)(r), 3(1)(s), an...
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The petitioners, X1 and X2, were declared Children in Conflict with Law (CICL) in connection with Hajipur Sadar P.S. Case No. 597 of 2024, involving charges under Sections 103(1) (murder) and 61(2)(a) (criminal conspi...
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The informant (Opposite Party No. 2) alleged that after purchasing land on 05.08.2018, he visited the site where the petitioners and others demanded extortion money, assaulted him, and fired in the air.
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The petitioners (an outgoing Mukhiya and a Panchayat Secretary) sought to quash an order dated 02.02.2017 passed by the A.C.J.M., Sherghati, taking cognizance of offences under Sections 409 and 420 of the Indian Penal...
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The appellant (informant) challenged the judgment dated 07.07.2022 by the 7th Additional Sessions Judge, Samastipur, which acquitted 15 respondents and convicted 3 others (Md. Akhlak, Md. Hussain, and Md. Umar) for le...
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The petitioner, a Block Development Officer (BDO), seeks to quash a cognizance order dated 25.01.2023.
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The appellant, a retired Senior Office Assistant of the Bihar Council on Science and Technology (BCST), challenged the judgment of a learned Single Judge dated March 27, 2025.
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The victim filed a complaint alleging that the appellant, a co-villager, established a physical relationship with her over one year by promising marriage. When the victim became pregnant, the appellant refused to marr...
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The petitioner, an Assistant Sub-Inspector, was on patrolling duty on April 6, 2018, when his police vehicle met with an accident resulting in a woman's death
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The petitioner, daughter of Late Kharag Bahadur Singh and a member of the Gorkha community, was appointed as a Constable on April 3, 1998.
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The petitioner, an Executive Engineer with the Road Construction Department, faced disciplinary proceedings for alleged misconduct during 2006-07.
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The Petitioner, a Child in Conflict with Law (CICL) and student of Class 11, was taken into custody on May 1, 2025, following the recovery of the decomposed body of the daughter of Respondent No. 2
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The Petitioner, a Child in Conflict with Law (CICL) aged approximately 12 years and 4 months, was accused of establishing a physical relationship with a minor under the inducement of marriage, resulting in pregnancy.
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The Petitioner, a Child in Conflict with Law (CICL) aged approximately 14 years and 9 months at the time of the incident, was accused of committing rape under Section 65(2) of the Bharatiya Nyaya Sanhita, 2023, and Se...
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The appellant claimed that the State-respondents illegally constructed a road under the Pradhan Mantri Gram Sadak Yojna over 3 decimals of his raiyati (ancestral) land without formal acquisition or compensation
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The petitioner, a politician whose wife is a local Prakhand Pramukh, applied for a second firearm license.
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The petitioner, a politician with 23 criminal antecedents, sought to quash the First Information Report (FIR) in Kesariya P.S. Case No. 127 of 2026.
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The petitioner entered into a 20-year lease agreement for 4.4 acres of land to conduct fishery business, claiming the lessor held the property via a 50-year-old partition
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The petitioners, aspirants for the post of District Judge (Entry Level) under Advertisement No. BSJS/1/2026, approached the High Court seeking a direction to fix the cut-off date for the maximum age limit as 01.01.2026.
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The petitioner applied for a rifle license in 2011 before the District Magistrate (DM), Buxar, citing personal safety needs due to his grandfather being killed by Naxalites and a family servant being murdered in 2000.
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The petitioners filed a Public Interest Litigation (PIL) alleging that land belonging to the East Central Railway was being illegally encroached upon by private individuals.
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The plaintiff (appellant) filed a suit for declaration of title and possession over 5 decimals of land in Plot No. 603, Khata No. 15, purchased via a registered sale deed dated 06.06.2000 from her father, Dharamdeo Si...
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The Appellants challenged their conviction by the Trial Court for attempt to murder (Section 307/34 IPC) and Section 27 of the Arms Act.
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The petitioner, represented by a Power of Attorney holder, challenged the sudden cessation of rent receipts by state authorities for land held under a longstanding jamabandi (land records) for over 60 years
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The petitioner, surviving heir of late Raghunath Sah, challenged the cancellation of Jamabandi Nos. 2858 and 2859 concerning 0.77 acres of land in Katihar.
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The petitioner, who retired as In-Charge Headmaster on September 30, 2018, was subjected to a post-retirement departmental proceeding under Rule 43(B) of the Bihar Pension Rules.
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The petitioner applied for the post of Constable (Technical/Tradesman) under a 2012 advertisement. Although successful in physical and written tests, he was declared medically unfit by the board
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The prosecution alleged that on 18.01.1992, the appellants forcibly entered the victim's house, dragged her out, and assaulted her and her mother-in-law due to a land dispute
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The case originated from an incident on May 2, 1994, following a dispute over cattle grazing in the field of accused Uma Singh
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The petitioner, a resident of the UK, claims ownership of 9.1 decimals of land in Patna (Municipal Plot No. 1812) via a 1972 registered sale deed.
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The petitioner, a retired bank official, was appointed as In-charge Manager (Audit) at the Bihar State Food and Civil Supplies Corporation (BSFC) on a one-year contractual basis starting July 2021
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The respondent’s husband, Late Amardeo Prasad, was engaged as a casual labourer in 1982 and conferred "temporary status" effective 01.01.2001.
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The petitioner, claiming to be a social worker, filed a Public Interest Litigation (PIL) seeking a writ of mandamus to shift Madarsa Islamia Hathia Diyara (Madarsa No. 662) from its current location on Primary School...
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The sixteen petitioners, serving as Home Guard constables, applied for the post of Constable under Advertisement No. 2 of 2019.
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The petitioners, a surgical hospital and its proprietor, filed a writ petition seeking a direction to the respondent authorities for the payment of Rs. 57,21,175 due for medical facilities provided to the poor under a...
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The petitioner, Priyanka Kumari, filed a writ petition seeking a writ of mandamus to direct the respondent authorities to consider and grant her a wholesale license for a Public Distribution System (PDS) dealership
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The petitioner challenged the Final Selection List for Village Kachhiyana, Block Lakhisarai, wherein Respondent No. 5 was selected for the grant of a Public Distribution System (PDS) License
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The petitioner, a retired government employee of the Commercial Tax Department, superannuated on March 31, 2022
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The petitioner, a police officer, was accused of intercepting two individuals carrying 12 kgs of silver, assaulting them, and forcibly seizing 4 kgs of silver on 4.9.2019
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The petitioner, while serving as District Programme Officer (Planning and Accounts) at Saran, reported a fraudulent withdrawal of ₹54,55,800/- from a government bank account via forged signatures and lodged an FIR.
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The petitioner, Santosh Kumar, challenged the allotment of a fair price shop under Panchayat Sahila Rampur, Muzaffarpur, to respondent No. 9 (Sanjay Kumar). The petitioner contended that although he stood at Serial No...
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The petitioner, Parvati Devi, sought a direction for the restoration of a Public Distribution System (PDS) license originally granted to her father-in-law in 1989.
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The appellant, Ganga Singh, was convicted by the Trial Court for the murder of Kiran Devi and Krishna Murari Kunwar (a mother and son) on 20.04.2015.
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The Appellant claims title to the suit property via a 1988 sale deed
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The appellant, a public limited company, faced electricity disconnection and a theft FIR following a surprise inspection by the respondent Board.
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The petitioner filed a writ petition seeking a direction to the respondent authorities to grant him a license for a Fair Price Shop
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The petitioner filed a writ petition challenging the selection of Respondent No. 8 for a Public Distribution Dealership in Gram Panchayat Dakshini Barawn, Block Nokha, Rohtas.
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The petitioner, John Pascal, held PDS License No. 01 of 1987. His license was cancelled by the Sub-Divisional Officer cum Licensing Officer (Respondent No. 4) on 30.08.2013
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The petitioner, representing the Fair Price Dealers Association (Registration No. 2525 of 1981), filed a writ petition seeking a direction to restrain Respondents No. 6 and 7 from using the Association’s registration...
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The petitioner, a Public Distribution System (PDS) dealer holding License No. 05/2016, challenged the order dated 18.12.2018 (Memo No. 2182) issued by the Sub-Divisional Officer, Marhaura.
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The petitioner, Nand Kumar, filed a writ petition challenging the final selection list for PDS (Public Distribution System) dealership licenses in Araria, Bihar.
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The petitioner, a Public Distribution System (PDS) dealer holding license No. 17/2016, challenged Memo No. 403 dated 18.01.2019 issued by the Sub-Divisional Officer (Supply Branch), Chapra Sadar.
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The petitioner, a Public Distribution System (PDS) dealer holding License No. 116/2016 in Panchayat-Bardahiya, Saran, challenged the cancellation of his license vide Memo No. 2183 dated 18.12.2018 issued by the Sub-Di...
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The petitioner, Sanjay Kumar, challenged the appointment and licensing of one Shailendra Kumar Ray as a Public Distribution System (PDS) dealer. The petitioner alleged that the appointee submitted academic results aft...
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The petitioner filed a writ petition challenging Memo No. 522 dated 09-03-2019, which selected private respondent No. 8 to operate a Public Distribution System (PDS) shop under the Bihar Targeted Public Distribution S...
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The petitioner challenged Memo No. 719 dated 20.08.2019, which selected Respondent No. 4 as a Public Distribution System (PDS) dealer for Gram Panchayat Raj Baghai, Sitamarhi
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The petitioners claimed ownership of a specific plot of land based on a 2009 decree in Title Suit No. 160 of 2008 passed under Section 106 of the Bihar Tenancy Act
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The petitioners applied for Class-IV posts in the Civil Court, Siwan, under Advertisement Nos. 02/2011 and 01/2013
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Eight petitioners, who worked as daily wagers/temporary assistants/Class-IV employees under various branches of the Life Insurance Corporation (LIC) in Muzaffarpur and Patna, sought regularization of their services
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The petitioner, a Public Distribution System (PDS) shop licensee (License No. 01/2010), challenged the cancellation of his license via a writ petition.
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The petitioner’s mother, an Assistant Teacher in a government-aided school, died in harness on May 19, 2018
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The petitioner’s father, a Class-IV Sweeper at Referral Hospital, Makdampur, died in harness on May 3, 2005.
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The prosecution alleged that based on an anonymous tip, the petitioner was seen "roaming around" a truck (Registration No. BR01-GA-7852) suspected of carrying illicit liquor near a petrol pump.
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The petitioner challenged an order dated 22.08.2019 passed by the A.D.J.-7, Bhagalpur, summoning him to face trial under Section 319 of the Cr.P.C. for offences under Section 302/34 of the IPC and Section 27 of the Ar...
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The petitioners (the mother-in-law, two sisters-in-law, and a brother-in-law of the complainant) sought the quashing of an order dated 02.01.2021 passed by the ACJM-III, Bikramganj.
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The petitioner sought to quash a cognizance order dated 29.06.2022.
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The petitioner, a Panchayat Teacher, was accused of obtaining employment using a forged B.Ed. certificate from a college whose recognition was allegedly cancelled.
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The petitioner, a legal professional, sought the quashing of an F.I.R. registered under Sections 419, 420, 466, 467, 468, 471, 120(B), and 353 of the IPC.
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The petitioner, Subodh Pandey, allegedly purchased 834 maunds of paddy from the informant (Opposite Party No. 2) in 2016. After partial payment, an outstanding balance of Rs. 1,51,150 remained
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The petitioner, a 36-year-old teacher, sought the quashing of an order of cognizance dated 31.08.2022 for offences under Sections 376 (rape) and 420 (cheating) of the IPC, and Section 4 of the Dowry Prohibition Act
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The petitioners moved the High Court to quash a cognizance order dated 24.04.2023 involving offences under Sections 341, 323, 354, 504, 506, and 34 of the Indian Penal Code (IPC).
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The petitioner, a Constable in the Bihar Special Armed Police (BSAP), was dismissed in 2016 following a departmental proceeding regarding allegations of an illicit relationship and breach of promise to marry
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The petitioner was appointed to a non-teaching post in 1982 by a private Managing Committee and was subsequently absorbed by the State Government in 1995
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The petitioner, a Probationary Officer (later Assistant Manager) at Syndicate Bank, was served a charge memo on 17.04.2015 alleging he unauthorizedly debited Rs. 3.00 lakhs from the Bank’s General Ledger (GL) account...
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The complainant (O.P. No. 2) filed Complaint Case No. 573 of 2010 against her husband (the petitioner) and his family members alleging cruelty and dowry demands
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On February 3, 2016, police intercepted two trucks carrying 822 bags of wheat near Baijani Petrol Pump, suspecting the grain was subsidized government stock intended for the Public Distribution System (PDS)
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The petitioner, formerly a Nazir at Chakai Block, Jamui, was accused in Chakai P.S. Case No. 114 of 2016 of financial irregularities amounting to ₹11,00,000/- in the cash register
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The petitioner, while serving as a Branch Manager at Chhitraulia branch (joining on 26.06.2016), was issued a chargesheet on 02.03.2020 alleging negligence in safe-keeping 108 missing loan documents
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The petitioner, an employee of the Department of Agriculture, was allegedly caught in a trap case by the Vigilance Department for accepting a bribe of Rs. 8,500/- in 2007
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The petitioner, while serving as a Dairy Development Officer, was placed under suspension in 2013 and subjected to a departmental proceeding involving six charges related to alleged misappropriation of funds and unaut...
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The informant, Nisha Kumari, lodged an F.I.R. (Bhojpur Sadar Mahila P.S. Case No. 76 of 2021) alleging that following her marriage to Prakash Kumar Singh (Petitioner No. 5) on 13.02.2019, she was subjected to dowry de...
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The petitioner (husband) sought quashing of FIR No. 105 of 2020 registered under Sections 323, 325, 504, 506, 498(A) of the IPC and Sections 3/4 of the Dowry Prohibition Act
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